Jyotirmay Bhattacharya, J. - (1.) Yunus Gazi along with Hayat Ali Gazi as appellants filed this first miscellaneous appeal challenging the order being No.2 dated 5th June, 2017 passed by the learned Trial Judge in Title Suit No. 410 of 2017 by which the plaintiffs' prayer for grant of ad interim injunction was refused by the learned Trial Judge.
(2.) We are informed by Ms. Indrani Nandi, learned advocate appearing for the appellant no.2 viz., Hayat Ali Gazi that the appellant no.2 is not willing to proceed with this appeal. As such, the appellant no.2 is transposed to the group of the respondents and is added as proforma respondent no.30. Let the Vakalatnama filed by Ms. Nandi, learned advocate on behalf of the said added respondent no.30 be kept with the record.
(3.) The defendants/respondent nos. 1, 2 and 3 are represented by their learned advocate Mr. Rafiqul Islam.;